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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(6)There shall also be provision for peer and counsellor, who will be in regular contract with these youths to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.